P.SUBRAMANI Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition is filed challenging the order passed by the third respondent in his proceedings, dated 31.03.2015 and consequently, to direct the respondents either to reinstate the petitioner into service or to pay 100% subsistence allowance within the period that may stipulated by this Court.

(2.) The petitioner was appointed as a Clerk in the K.N.Pudur Primary Agricultural Co-Operative Credit Society, Karur District and he was promoted as Secretary of the third respondent Society on 01.01.1990.

(3.) The third respondent Society, as part of their duty, was lending agricultural loan and other assistance to the members of the Society. At the time of sanctioning loan, part of loan will be given to the farmers by way of agricultural inputs, like, fertilizers, pesticides, etc. The third respondent is supplying the fertilizer to the farmers, who are all the members of the Society on the subsidised price. The third respondent is getting fertilizer from TANFED, which is the nodal agency for supplying fertilizer throughout the State. A commercial crime was found, involving the third respondent and Tamil Nadu Paper Mills (TNPL), Pugaloor, and the Commercial Crime Investigation Wing, Karur, has registered a case in Cr.No.1 of 2011 for the offence punishable under Sections 406, 408, 467, 468, 471 and 477(a) of Cr.P.C., against eight named persons.